Section 5 in A.P. State Human Rights Commission (Procedure) Regulations, 2013
5. Venue of the sittings and meetings.
- The Commission shall ordinarily hold its meetings and sittings in its office at Hyderabad. The Commission may however, at its discretion hold any of its meetings or sittings at any place other than its head-quarters, if the Chairperson considers it necessary or expedient so to do.
